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State of Uttar Pradesh - Section

Section 356 in The General Rules (Civil), 1957

356. Travelling allowance bills.

- Travelling allowance bills of establishment shall be copied into a book, a column being added wherein to take the receipt of each payee, with date of payment. In such office copy the date of signature of the counter-signing officer shall also be noted.[A separate book shall be maintained in each court for the travelling allowance bills of Amins and their peons.] [Added by Notification No. 99/VIII-b-135, dated 23-3-1959, published in U. P. Gazette, Part II, dated 29th August, 1959.]